MANISHA Vs. GURPARSHAD SINGH

JUDGEMENT

(1.) Prayer in this petition is for transfer of the petition filed by the respondent-husband under Sec. 12 of the Hindu Marriage Act, pending in the Court of Family Court, Baba Bakala, District Amritsar to the competent Court of jurisdiction at Nangal, District Rupnagar.

(2.) Learned counsel for the petitioner has argued that on account of matrimonial discord, the petitioner has filed a petition under Sec. 125 Cr.P.C. and a petition/complaint under the Protection of Women from Domestic Violence Act at Nangal, District Rupnagar. It is further submitted that the petitioner is facing great difficulty in prosecuting the petition filed by the respondent, as there is a distance of about 150 kms between Nangal,

(3.) District Rupnagar and Baba Bakala, District Amritsar.